Dalavai Joshua vs The State Of Telangana And 3 Others
2021 Latest Caselaw 1232 Tel

Item No.11

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                  WRIT APPEAL No.117 OF 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

At the outset, we have requested learned counsel for the

appellant to address this court on the maintainability of the present

appeal when the writ petition itself is pending and notice has been

issued thereon.

2. Learned counsel for the appellant seeks leave to withdraw the

present appeal while reserving the right of his client to approach the

learned Single Judge with a prayer for fixing a date in the pending

writ petition.

3. Leave, as prayed for, is granted. The present appeal is

dismissed as withdrawn along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 16.04.2021 lur